STATE Vs. TUSHAR KOTIAN

JUDGEMENT

(1.) Though this petition is listed for admission, with the consent of the learned HCGP for the State and the counsel for the respondent, the matter is taken up for final disposal.

(2.) The factual matrix of this petition are as under :-

(3.) Subsequent to the registration of the crime in Crime No. 429/2013, the Investigation Officer has taken up the case for investigation and laid charge sheet against the accused for the offence under Section 306 IPC. Subsequently, committed the case to the Court for trial and it is pending for trial. In the meanwhile, the accused filed application under Section 227 Cr.P.C. seeking discharge of the offence under Section 306 of IPC as lugged against him in S.C.No. 42/2013.